Gujarat High Court
M/S. Ruchi Soya Industries Limited vs Commissioner Of Customs on 7 October, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
O/OJCA/162/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 162 of 2015
In
TAX APPEAL NO.502 of 2014
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M/S. RUCHI SOYA INDUSTRIES LIMITED....Applicant(s)
Versus
COMMISSIONER OF CUSTOMS....Respondent(s)
=============================================
Appearance:
MR GL RAWAL, SR. ADVOCATE with MR RAJESH RAWAL, MR
VENUGOPAL PATEL and MR DIPEN DESAI, ADVOCATES for the
Applicant(s) No.1
MR YN RAVANI, SR. STANDING COUNSEL for the Respondent(s) No.1
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CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 07/10/2015
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE HARSHA DEVANI)
1. Heard Mr. G.L. Rawal, learned senior advocate with Mr. Rajesh Rawal, Mr. Venugopal Patel and Mr. Dipen Desai, learned advocates for the applicant and Mr. Y.N. Ravani, learned senior standing counsel for the respondent.
2. Arguments are concluded. Matter to be posted for dictation of judgment on 23rd October, 2015.
( Harsha Devani, J. ) ( A.G. Uraizee, J. ) hkI Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Oct 08 02:01:46 IST 2015